SARIA MITTAL Vs. K C JAM

JUDGEMENT

(1.) This revision petition under Section 25B(8) has been filed by the tenant against the judgment dated 9th March, 1981 of the Additional Rent Controller, Delhi ordering her eviction on an application having been filed by the respondent-landlord under Section 14(l)(c).

(2.) The tenant is in occupation of the front portion of he uilding bearing No. B-7, Anand Niketan, New Delhi. The said portion consists of three bed rooms, one drawing cum-dining room, three bath rooms, one kitchen, one store, lobby and one garage on the ground floor and a terrace and a bath room on the roof of the first floor. The premises were let out with effect from 1st February, 1974 at a monthly rentofRs.lOOO.00 . The landlord is in occupation of the rear portion of the said house as well as of one garage and two servant quarters on top of the garage.

(3.) The landlord filed an application under Section 14(1) (e) for eviction of the tenant. It was contended that the premises in dispute were let for residential purposes and the same were required bona fide by the landlord for use and occupation as residence for himself and for members of his family dependant upon him. It was stated that he had no other reasonably suitable residential accommodation.